Section 2 in The Orissa Agricultural Produce Markets Act, 1956
2. Definitions.
(1)In this Act, unless there is anything repugnant in the subject or context-(i)[ "Agricultural Produce" means such produce (whether processed or not) of agriculture, forest, animal husbandry, agriculture, horticulture and pisciculture as are specified in the Schedule;] [Substituted vide Act No. 27 of 1984, Section 2 (i) (a).](ii)[] [Substituted vide Act No. 27 of 1984, Section 2 (i) (a).] "Agriculturist" means a person who ordinarily, by his own labour or by the labour of any member of his family or who, by the labour of his tenants, servants, hired labourer or otherwise, is engaged in the production or growth of agricultural produce which has not-been processed but does not include a trader, commission agent, processor or broker in or in relation to agricultural produce although such trader, commission agent, processor or broker may also be engaged in the production or growth of agricultural produce;[(ii-a)] [Substituted vide Act No. 27 of 1984, Section 2 (i) (a).] "Board" means the Orissa State Agricultural Marketing Board established under Section 18-A of the Act;(iii)"Bye-laws" means bye-laws made under Section 28;(iv)[ "Director" means the person appointed as Director of Agricultural Marketing for the State of Orissa and includes a Joint Director, Deputy Director and any other officers appointed by the State Government for the purposes of the Act ;] [Substituted vide Act No. 27 of 1984, Section 2 (i) (a).](v)[* * *] [Omitted vide Act No. 27 of 1984, Section 2 (i) (c).](vi)[ "Market" means a market declared as such under Sub-section (5) of Section 4 and includes market yard;] [Substituted vide Act No. 27 of 1984, Section 2 (i) (d).](vii)[ "Market area" means any area declared as such under Subsection (1) of Section 4;] [Substituted vide Act No. 27 of 1984, Section 2 (i) (d).](viii)"Market Committee" means a committee established under Section. 5;[(viii-a) "Market functionary" includes a broker, commission agent, exporter, processor, stockist, trader, vehicle owner and such other persons as may be declared under the rules or bye-laws to be a market functionary ;] [Inserted vide Act No. 27 of 1984, Section 2 (i) (e).](ix)[ "Market yard" means any enclosure, building or locality in any market area declared as market yard under Sub-section (5) of Section 4] [Substituted vide Act No. 27 of 1984, Section 2 (i) (f).](x)"Municipality" includes a Notified Area [* * *] [Omitted vide Act No. 27 of 1984, Section 2 (i) (g).];(xi)"Prescribed" means prescribed by rules made under this Act and(xii)["Retail sale" in relation to any agricultural produce means the sale of that produce not exceeding such quantity as may be prescribed :] [Substituted vide Act No. 27 of 1984, Section 2 (i) (h).]Provided that the sale of cattle, sheep or goat shall not be considered for the purpose of determining any retail sale;(xiii)["Trader" means a person who buys or sells agricultural, produce as a principal or as a duly authorised agent of any person;] [Inserted vide Act No. 27 of 1984, Section 2 (i) (i).](xiv)[ "Warehouse" means any building, structure or other protected enclosure which is or may be used for the purpose of storing agricultural produce being goods on behalf of depositors, but does not include cloak rooms attached to hotels, railway stations, the premises of other public carriers and the like;] [Substituted vide Act No. 27 of 1984, Section 2 (ii).](2)If a question arises whether any person is or is not an agriculturist for the purpose of this Act, the [decision of the Board on such question] [Substituted vide Act No. 27 of 1984, Section 2 (ii).] shall be final.Chapter-II Constitution of Markets and Market Committee
